Smt.Mahua Kumar Nee Lahiri vs The State Of West Bengal & Anr
2021 Latest Caselaw 4839 Cal

14.09.2021
Mithun
Sl. No.01
Ct.No.09.                             CRA 697 of 2013
                                   (Via Video Conference)

                                Smt.Mahua Kumar Nee Lahiri
                                             Vs.
                               The State of West Bengal & Anr.
                     Mr. Subhasish Panchal,
                                                    ... for the Private respondent.

It is pointed out by Mr.Subhasish Panchal, learned Advocate

appearing on behalf of the private respondent that his name along

with the name of his learned senior, Mr.Sudipto Maitra and

learned junior, Mr.Vijay Verma are shown as the Advocates for the

appellant but they represented the private respondent. The

appellant was represented by the Amicus Curiae, Mr. Dipanjan

Dutt.

Such recording in the formal part of the judgment dated 27 th

August, 2021 is an inadvertent mistake and clerical error.

Mr. Sudipto Maitra, Mr.Subhasish Panchal and Mr. Vijay

Verma appeared as the learned Advocates on behalf of the

accused/private respondent and Mr.Dipanjan Dutt, learned

Advocate appeared on behalf of the appellant.

It is also pointed out that in Paragraph 2 of the judgment, in

place of Howrah Police Station, it will be Malipanch Ghara Police

Station. The second line of the second paragraph be read as

Malipanch Ghara Police Station. This order be read as part of the

judgment dated 27th August, 2021.

(Bibek Chaudhuri, J)